Rajasthan High Court - Jodhpur
Rajwant Kaur @ Jaswant Kour vs State Of Rajasthan on 22 November, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 7841/2022
1. Rajwant Kaur @ Jaswant Kour W/o Mukhtyar Singh, Aged
About 67 Years, R/o Chirag Dani, Abohar, District Firozpur
(Punjab)
2. Mukhtyar Singh S/o Mahendra Singh, Aged About 65
Years, R/o Chirag Dani, Abohar, District Firozpur (Punjab)
3. Tarsem Singh S/o Mukhtyar Singh, Aged About 32 Years,
R/o Chirag Dani, Abohar, District Firozpur (Punjab)
4. Jitender S/o Mukhtyar Singh, Aged About 40 Years, R/o
Chirag Dani, Abohar, District Firozpur (Punjab)
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Gurpreet Kaur W/o Gagandeep Singh, Aged About 23
Years, R/o 29 G.b., Shivpuri, Tehsil Sri Vijaynagar, District
Sri Ganganagar, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Surya Deep
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order 22/11/2022 The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing of FIR No.315/2022, registered at Police Station Srivijaynagar, Distt. Sriganganagar for offences under Sections 498-A, 406 & 323 of IPC.
Learned Public Prosecutor has submitted a factual report dated 20.11.2022received from the concerned P.S. wherein, it is mentioned that after conducting through investigation Police has (Downloaded on 22/11/2022 at 09:12:03 PM) (2 of 2) [CRLMP-7841/2022] reached to the conclusion that offences under Sections 498-A, 406 & 323 of IPC has not been found proved against the petitioners.
Factual report be taken on record.
In view of the above, nothing survive in this matter. Hence, the misc. petition is disposed of.
Stay petition is also disposed of.
(FARJAND ALI),J 83-Anshul/-
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